NAREN DEV BAGH Vs. NATIONAL INSURANCE CO.

JUDGEMENT

(1.) The instant appeal has been preferred against the Judgment and Award dated 30st of May, of 2014 passed by the Learned Judge, Motor Accident Claims Tribunal 12th Court Alipur , South 24 Parganas in MAC Case No. 109 of 2010.

(2.) The brief fact of the case is that the present appellants being the claimants have preferred an application u/s- 163A of MV Act before the Learned Tribunal for getting compensation on the ground that he sustained severe bodily injury in a Motor Vehicle accident due to rash and negligent driving of the driver of the offending vehicle.

(3.) The Insurance Company contested the matter by filing written statement. After hearing the parties and after receiving the evidence the Learned Tribunal has awarded a sum of Rs.65,000.00 in favour of the claimant and directed the Insurance Company to pay the compensation.